SANJIB JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in connection with C.T. Case No.544 of 2023 pending on the file of the learned S.D.J.M., Jajpur arising out of Binjharpur P.S. Case No.99 of 2023 for commission of the offence under Sec. 302/34 IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C. by the learned Sessions Judge, Jajpur by order dtd. 21/4/2023, the present BLAPL has been filed.